LexVINAY JOSHI
2,635 recorded High Court judgment(s) · 2018–2024
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 2635 |
Disposal nature
| ALLOWED | 623 |
| DISPOSED OFF | 604 |
| C.A. Disposed off | 247 |
| DISPOSED OFF AS A WITHDRAWN | 178 |
| REJECTED | 158 |
| Disposed Off | 137 |
| DELAY CONDONATED/REJECTED. | 127 |
| DISMISSED | 116 |
Recent judgments
- EXECUTIVE ENGINEER, LOWER WARDHA PROJECT DIVISION, WARDHA v. VIKAS VIGYANCHAND JAIN AND 2 OTHERS — Bombay High Court (2024-07-12)
- THE BHAGAWATI URBAN COOPERATIVE CREDIT SOCIETY LTD., REP. BY ITS ACTING SEC. VITHAL KRISHNA GURAV v. BABLI SAGUN NAIK AND ANR — Bombay High Court (2024-02-29)
- THE BHAGAWATI URBAN COOPERATIVE CREDIT SOCIETY LTD., REP., BY ACTING SECRETARY VITHAL K. GURAV v. SANJAY SAKHARAM KINLEKAR AND ANR — Bombay High Court (2024-02-29)
- VPK URBAN CO-OPERATIVE CREDIT SOCIETY LTD., REP. BY PUNDALIK RAMA PALYEKAR v. PRAKASH SURESH GOGGI — Bombay High Court (2024-02-28)
- SANTOSH S/O VASANT RAHATE v. STATE ELECTION COMMISSION OF MAHA. THR. STATE ELECTION COMMISSIONER, MUMBAI AND OTHERS — Bombay High Court (2024-02-09)
- SAYYAD ASIF ALI S/O. SAYYAD ALI v. STATE OF MAH. THR. PSO, PS MANKAPUR, NAGPUR. — Bombay High Court (2024-01-05)
- M/S. BALDAVA AND COMPANY AND ORS. v. IRAPPA S/O CHANMMALLAPPA PATIL (SINCE DECEASED) THR. LRS. SMT. VIMAL IRAPPA PATIL — Bombay High Court (2023-11-10)
- SHRI. SAGAR RAMESH LALWANI v. SHRI. BHUPAL NARSU SANGAVE — Bombay High Court (2023-09-29)
- SHRI. SAGAR RAMESH LALWANI v. SHRI. BHUPAL NARSU SANGAVE — Bombay High Court (2023-09-29)
- SHIVAJI SAMBHAJI RAORANE AND ORS. v. RAMKRISHNA SAMBHAJI RAORANE(SINCE DECD. THR. LRS) HARISCHANDRA RAMKRISHNA RAORANE and ORS. — Bombay High Court (2023-09-29)